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Delhi HC: Right To Lead Evidence May Be Closed If Party Acts In 'Recalcitrant Fashion' - (20 May 2022)

LAW OF EVIDENCE

Delhi High Court has held that where a party is acting in a recalcitrant fashion, and refusing to make the witness available for examination or cross- examination on repeated occasions without due justification, the court may close the party's right to lead evidence.

Tags : DELHI HIGH COURT   RIGHT TO LEAD EVIDENCE   EXAMINATION   WITNESSES  

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